Kerala High Court
Shibu.K vs The Kerala State Road Transport ... on 1 November, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
Friday, the 1st day of November 2024 / 10th Karthika, 1946
WP(C) NO. 5397 OF 2024 (Y)
PETITIONER:
SHIBU.K AGED 53 YEARS S/O. R.V.KUMARAN, INSPECTOR, KERALA STATE ROAD
TRANSPORT CORPORATION, THRISSUR DEPOT (RESIDING AT RAMANCHIRANGARA
HOUSE TEMPLE CANAL ROAD, EAST KADUNGALLUR U.C.COLLEGE.P.O, PIN -
683192)
RESPONDENTS:
1. THE KERALA STATE ROAD TRANSPORT CORPORATION, REP. BY ITS MANAGING
DIRECTOR, TRANSPORT BHAVAN, EAST FORT, THIRUVANANTHAPURAM, PIN -
683102.
2. THE MANAGING DIRECTOR, KERALA STATE ROAD TRANSPORT CORPORATION,
TRANSPORT BHAVAN, EAST FORT, THIRUVANANTHAPURAM, PIN - 695023
3. THE EXECUTIVE DIRECTOR (ADMINISTRATION), KERALA STATE ROAD TRANSPORT
CORPORATION, TRANSPORT BHAVAN, EAST FORT, THIRUVANANTHAPURAM, PIN -
695023
4. THE FINANCIAL & CHIEF ACCOUNTS OFFICER, KERALA STATE ROAD TRANSPORT
CORPORATION, TRANSPORT BHAVAN, THIRUVANANTHAPURAM, PIN - 695023
5. THE DISTRICT OFFICER FOR THRISSUR AT DISTRICT TRANSPORT OFFICERS
OFFICE, KERALA STATE ROAD TRANSPORT CORPORATION, THRISSUR DEPOT, PIN
- 680001
6. THE ASSISTANT TRANSPORT OFFICER, KERALA STATE ROAD TRANSPORT
CORPORATION, THRISSUR DEPOT, PIN - 680001
7. THE SECRETARY, KERALA STATE TRANSPORT WORKERS' CO-OPERATIVE SOCIETY
LTD. NO.T.133, THAMPANOOR, THIRUVANANTHAPURAM, PIN - 695001
8. THE SECRETARY, ALUVA STATE TRANSPORT STAFF CO-OPERATIVE SOCIETY LTD.
NO.E158, MARKET ROAD, ALUVA, PIN - 683101
9. THE ARBITRATOR/SPECIAL SALE OFFICER OF KERALA STATE TRANSPORT
WORKERS CO-OPERATIVE SOCIETY LTD. NO.T.133, THAMPANOOR,
THIRUVANANTHAPURAM, PIN - 695001
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct the 2nd respondent to stop further recovery of loan dues
from the petitioner's salary until the recovered loan dues are remitted to
the concerned societies without further delay, pending disposal of the
above Writ Petition (Civil).
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this court's judgment
dated 06.09.2024 and order dated 16.10.2024 and and upon hearing the
arguments of M/S.K.P.JUSTINE (KARIPAT) & A.JOSEPH GEORGE (AZHIKKAKATH),
Advocates for the petitioner, SRI.DEEPU THANKAN, STANDING COUNSEL for R1
to R6, SRI.N.UNNIKRISHNAN, Advocate for R7, SRI.C.V.MILTON, Advocate for
R8, the court passed the following:
ZIYAD RAHMAN A.A., J.
---------------------
W.P.C Nos.3121, 31214 and 38515 of 2023
3273, 5397,22397, 24206, 27204, 28563
29779, 30247, 30249, 30271, 30379, 23513,
and 30866 of 2024
---------------------------
Dated this the 1st day of November, 2024
ORDER
When these writ petitions came up for consideration on
16.10.2024, the KSRTC was directed to file an affidavit
explaining the steps they have taken to settle the amount by
way of negotiation with the societies.
2. Today the learned Standing Counsel for the KSRTC
seeks some more time to file an affidavit.
3. Post on 08.11.2024 for filing the said affidavit, within
the said period the affidavit shall be placed on record.
The main grievance highlighted by the petitioners is that,
even though amounts are being deducted from their salary
every month, even now the said amounts are not being remitted
to the respective societies. In such circumstances, to avoid the
accumulation of interest and the defaults being continuously
occurring with respect to the accounts of the petitioners, there
W.P.C Nos.3121, 31214 and 38515 of 2023,
3273, 5397,22397, 24206, 27204, 28563,
29779, 30247, 30249, 30271, 30379, 23513 and
30866 of 2024
shall be a direction to the KSRTC to remit the amounts that are
being recovered from petitioners to the respective societies,
without any default. This order shall be applicable with respect
to the recoveries affected from the salaries of this month
onwards.
Sd/-
ZIYAD RAHMAN A.A.
JUDGE
rpk
01-11-2024 /True Copy/ Assistant Registrar
